Jammu & Kashmir High Court - Srinagar Bench
Ashiq Hussain Allai vs State & Ors on 7 June, 2019
Author: Ali Mohammad Magrey
Bench: Ali Mohammad Magrey
IN THE HIGH COURT OF JAMMU AND KASHMIR
AT SRINAGAR
WP (C) no. 1980/2019
CM no. 3814/2019
Ashiq Hussain Allai
.... Petitioner
Through:- Mr I. A. Parray, Advocate
v/s
State & Ors.
.... Respondent(s)
Through:- Mr Showkat Naqashbandi, AAG for R-1
Mr Mir suhail, AAG, for R-2 & 3
CORAM:
Hon'ble Mr Justice Ali Mohammad Magrey, Judge
ORDER
Notice waived by Mr Showkat Naqashbandi, AAG and Mr Mir Suhail, AAG, on behalf of respondents 1 and 2 & 3 respectively.
Post of Inspector INDUSCOS, as stated, stands advertised in terms of advertisement notice no. 3 of 2012 dated 28.12.2012 at item no. 179, for which the prescribed qualification was Graduate with Diploma in Industrial Cooperative Management from a recognized university which was responded to, amongst others, by the petitioner.
Petitioner has questioned the communication no. SSB/A- 9/2017/192/19 dated 7.1.2019, in terms whereof the petitioner has been intimated that he is ineligible for the post in question.
Mr I. A. Parray, learned counsel for the petitioner, in reply to the query of the Court, submits that the decision with reference to the petitioner's eligibility is under consideration of the Government as would appear from the communication nos. IND/DOH/34/2008-I; HD/DRIK/Esn/3092 and SSB/Secy/Sel/2-18/3293-95 dated 26.0.2019; 14.03.2019 and 26.03.2019 respectively.
Let the respondents file reply and take a stand. List on 9th August, 2019.
(Ali Mohammad Magrey) Judge Srinagar 07.06.2019 Amjad AMJAD AHMAD LONELone PS 2019.06.13 18:08 I attest to the accuracy and integrity of this document